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The Punjab and Harayana High Court on Monday ( 26th October) has shown concern for the increasing drug menace in the state, which is gradually "destroying the lives" of its citizens.
The Single Bench of Justice Harsimran Singh Sethi stated that "The lives of the citizens are getting destroyed due to the selling of the prohibited substance. There is an alarming spike in the number of people buying and procuring these contraband in the country, which needs to be controlled effectively to minimize the said offence, if not to eradicate."
The Bench mentioned about India having the highest number of youth in its population which can boost up the economic growth of the nation. However, it expressed, "unfortunately a formidable amount of these youths are drug addicts, which ha increased crimes and violence. The rising number in drug addicts day by day has resulted in an upsetting situation."
The Court was hearing an anticipatory bail of a Rewari resident, Parmila, who is also a co-accused in a case for possession and sale of a prohibited amount of cannabis.
The facts of the case are- the contraband was recovered from one Rahul, another co-accused in the case, who stated that he was sold the banned substance by the petitioner. Both of them were booked under Section 20 (b) of the Narcotic Drugs and Psychotropic Substances Act, 1985.
The petitioner denied all the allegations and plead that she had been wrongly implicated in the case, and the proceedings are being carried on merely based on the statement made by a drug peddler. She claimed of being innocent and submitted of not having any banned product or selling it to the co-accused.
The Court has stated that the custodial interrogation of the Petitioner is compulsory and for the effectiveness of the same, she cannot be granted pre-arrest bail as she somehow violated the provisions of NDPS Act.
The Bench observed, "Once the allegations have been made against the petitioner regarding the sale of the banned substance, which was recovered from the co-accused, the police have to dig up the total facts as to how the petitioner got the substance in her possession and whether there were other people also involved as well as to whom the petitioner old the same or not."
It further said, "The role of the people working behind the scene also needed to be brought in the light as they are actual offenders and for that purpose custodial interrogation of the petitioner is mandatory."
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